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[Cites 0, Cited by 0] [Section 9(2)] [Section 9] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 9(2)(g) in Arunachal Pradesh Heritage Act, 2015

(g)proposals on a case to case basis, for any relaxation of development control regulation necessary for the protection and enhancement of the heritage value of such heritage sites ; and Provided that all such provisions of heritage conservation plan shall, as far as possible, be in conformity with the Building Bye Laws applicable to the urban areas and the Master Plans. However, in case of any conflict, the heritage conservation plans shall take prevails over the building bye laws and other planning and land revenue rules and regulation.